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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(5)(d) in The Punjab Co-operative Societies Rules, 1963

(d)The distress levied shall not be excessive that is to say, the property distrained shall be as nearly as possible proportionate to the sum due [from the defaulter together with interest and all expenses incidental to the distraint detention and sale.] [Word substituted by the Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (a)(i)]]